VINOTH KUMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/9/2025 for the offences punishable under Girl Missing @ Sec. 87 of BNS and 5(1) r/w 6 of Protection of Children From Sexual Offences Act, 2012, in Crime No.383 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner took the victim girl to his friend's house and forcefully committed aggravated penetrative sexual assault on her. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 5/9/2025. Hence, he seeks bail to the petitioner.